Ashwani Dadsena vs State Of Chhattisgarh
2022 Latest Caselaw 3991 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR

                                                  Order Sheet

                                         CRMP No. 415 of 2021

     Ashwani Dadsena S/o Late Shri Gambhir Ram Dedsena, Aged About 54 Years R/o
     Amarpuri Chowk, Sundar Nagar, Raipur District- Raipur Chhattisgarh --- Applicant
                                            Versus
  1. State of Chhattisgarh through the Police of Police Station Bhilai Nagar, District- Durg
     Chhattisgarh
  2. XYZ (Address of the prosecutrix submitted in a closed envelope)           --- Respondents

23.06.2022 Mr. Harsh Wardhan Parganiha, counsel for the applicant.

Mr. Ashutosh Mishra, Panel Lawyer, for the State.

Heard on I.A.No.3 of 2022.

This application has been filed for disposal of Cr.M.P., in view of the

judgment dated 29.01.2022 passed in Special Sessions Case No.01 of 2021.

Learned counsel for the petitioner submits that during the pendency of this

petition, the petitioner has been acquitted of the charges by the Court below vide

judgment dated 29.01.2022, therefore, nothing remains for adjudication in this

petition.

In view of the fact that the petitioner has been acquitted of the charges by

the court below, no further adjudication will be required to quash the FIR/charge

sheet and accordingly, this petition is dismissed as having become infructuous.

Consequently, I.A.No.3 stands disposed of.

Sd/-

(Goutam Bhaduri) Judge

Rao